Delhi High Court - Orders
Vijay Puri & Anr vs State Of Nct Of Delhi & Anr on 13 February, 2019
Author: R.K.Gauba
Bench: R.K.Gauba
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1068/2018 & Crl.M.A. 3872/2018
VIJAY PURI & ANR ..... Petitioners
Through: Mr. Jayant Sud, Sr. Adv. with Mr.
Rajesh Pathak, Mr. Abhishek
Chakarborty, Mr. Shirsh Kumar &
Mr. Honey Khanna, Advs. with
petitioner no.1 in person.
versus
STATE OF NCT OF DELHI & ANR ..... Respondents
Through: Mr. K.S. Ahuja, APP for the State
with SI Birender Singh, PS Dwarka
North.
Mr. Sameer Chandra & Mr. Mukul
Bhimani, Advs. for R-2 with R-2 in
person.
CORAM:
HON'BLE MR. JUSTICE R.K.GAUBA
ORDER
% 13.02.2019 The learned senior counsel for the petitioner, on instructions, submits that he may be allowed to withdraw the present petition seeking quashing of FIR no. 947/2015 under Sections 324/506/34 IPC of police station Dwarka North, the petitioners reserving their contentions set out in the petition on merits to be agitated, if need be, before the trial court at appropriate stage, the second respondent (the first informant of the case) having shown inclination to amicably resolve inasmuch as both parties have filed cross cases against each other in respect of the same incident.
CRL.M.C. 1068/2018 page 1 of 2 The petition and the application filed therewith are dismissed as withdrawn. The petitioners and the second respondent would have the liberty to approach the mediation centre, for which they may jointly make a prayer before the jurisdictional magistrate.
R.K.GAUBA, J.
FEBRUARY 13, 2019 Nk CRL.M.C. 1068/2018 page 2 of 2